Section 103 in Uttarakhand Panchayati Raj Act, 2016
103. Meetings of Zila Panchayat.
(1)(a)A Zila Panchayat shall meet for the transaction of business at least once in every three months.(b)The Chairman or in his absence, the Vice Chairman may convene a meeting of the Zila Panchayat whenever he thinks fit and shall, upon a requisition made in writing by not less than one-fifth of the members of Zila Panchayat and served on the Chairman or sent by registered post acknowledgment due, addressed to the Zila Panchayat at its office, convene a meeting of the Zila Panchayat within a period of one month from the date of the service or receipt of such requisition.(c)A meeting may be adjourned until the next or any subsequent day, and an adjourned meeting shall be conducted within a month.(d)Every meeting shall be held at the office of the Zila Panchayat or at some other convenient place within the boundaries of district of which notice has been duly given.(e)The quorum for the meeting of Zila Panchayat shall be one third of elected members. For any adjourned meeting the quorum shall be one third but on incomplete quorum of meeting also in second time than the quorum for next meeting shall be one fifth;Provided that for convened meeting agenda shall be as it is;Provided further that is case of necessity the special meeting of the Zila panchayats may be conducted.(2)Procedure of etc. meetings of the Zila Panchayat-The following matters relating to meetings of Zila Panchayat shall be governed by rules:-(a)transaction of business at the meeting ;(b)quorum for transaction of business ;(c)presiding over the meeting in the absence of Chairman and the Vice Chairman ;(d)asking of questions by members;(e)notice of meeting;(f)maintaining the order at the meeting;(g)decision by vote ;(h)minute book and resolutions;(i)right of government servants, persons authorized by the State Government and other persons to attend and take part in discussions ;(j)right of officers of the Zila Panchayat in regard to meetings ;(k)right of Zila Panchayat to require attendance of servants of the State Government to attend its meetings ;(l)right of the Zila Panchayat to require reports, returns; etc. from the Kshettra Panchayat Secretary, Block development officer and chief officer ; and(m)other incidental matters which need or ought to be prescribed.(3)The Zila Panchayat may require the Chairman or the Chief Officer may require the produce of any in its meetings-(a)any return, statement, estimate, statistics or other information regarding any matter pertaining to the administration of the Zila Panchayat as the case may be ;(b)a report or explanation of any sub-committee; and(c)any report, correspondence or plan or other document or a copy thereof which is in his possession or control as Chairman, Kshettra Panchayat secretary, block development officer and Chief Officer or which is recorded or filed in the office of the Zila Panchayat or the or of any servant of the Zila Panchayat, as the case may be.(4)entitle a Kshettra Panchayat or Zila Panchayat to exercise within the limits of any Nagar Mahapalika, municipality, notified area, cantonment or town area any authority which is vested in the Nagar Mahapalika, municipal board, notified area committee, cantonment board, District Magistrate, any other magistrate or town area committee, as the case may be, provided that the Zila Panchayat may nevertheless-(a)construct, maintain and control any school, library, hospital, dispensary, poor house, asylum, orphanage, inspection house or other building or institution within the aforesaid limits which is not maintained exclusively for the benefit of persons residing within the aforesaid limits, and(b)do anything within the aforesaid limits the doing of which is necessary for the efficient discharge of its functions under this Act.
